Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5202 OF 2012
(SPECIAL LEAVE PETITION(C.)NO.5757 OF 2012)
INDIAN PHARMACY GRADUATES ...APPELLANT
ASSN.TR.SEC.
VERSUS
GOVT.OF INDIA & ORS. ...RESPONDENTS
O R D E R
1. Leave granted.
2. This appeal is directed against the order passed
in M.P.NO.2 of 2012 in Writ Appeal No.19 of 2012,
th
dated 25 January, 2012.
3. The impugned order passed by the High Court was
th
stayed by this Court by its order dated 14 February,
JUDGMENT
2012. The said interim order is still operating
against the respondents.
4. We have heard Shri L.Nageswara Rao, learned
senior counsel for the appellant and Shri
R.F.Nariman, learned Solicitor General for India.
5. Learned counsel appearing for both the parties
would submit that it would be desirable if a request
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is made to the High Court to consider the main Writ
Petition itself instead of going into the factual
details and the legal issues raised in the present
appeal. The suggestion made by the learned counsel
appears to be reasonable and therefore, we accept the
same. Accordingly, we set aside the orders passed in
M.P.NO.2 of 2012 in Writ Appeal No.19 of 2012, dated
th
25 January, 2012. We request the learned Single
Judge to dispose of the Writ Petition No.28887/2011
as expeditiously as possible, preferably within two
months from the date of receipt of a copy of this
Court's order. All the contentions raised by both
the parties are kept open.
Appeal disposed of accordingly. No costs.
JUDGMENT
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 13, 2012
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